Madras High Court
The State Of Tamil Nadu Rep.By vs Tvl.Lingam And Company on 18 December, 2009
Author: K.Raviraja Pandian
Bench: K.Raviraja Pandian, M.M.Sundresh
In the High Court of Judicature at Madras Dated : 18.12.2009 Coram :- The Honourable Mr.Justice K.RAVIRAJA PANDIAN and The Honourable Mr.Justice M.M.SUNDRESH Tax Case (Revision ) No.2317 of 2008 The State of Tamil Nadu rep.by the Deputy Commissioner (CT) Madurai Division Madurai- 625 020. ... Petitioner Vs. Tvl.Lingam and Company 406, Virudhunagar Pettai Theni- 626 531. ... Respondent Revision filed under Section 38 of the Tamil Nadu General Sales Tax Act 1959 against the order of the Tamil Nadu Sales Tax Appellate Tribunal (Addl.Bench), Madurai in Madurai Tribunal Miscellaneous Petition No.248/93 in Madurai Tribunal Appeal No.242/93 dated 21.12.1993. For Appellant : Mr.Haja Naziruddin,Spl.G.P. For Respondent : Mr.V.Sundareswaran JUDGMENT
(Judgment of the Court was delivered by K.RAVIRAJA PANDIAN,J.) The revision is filed at the instance of the revenue against the order of the Sales Tax Appellate Tribunal (Additional Bench), Madurai in Madurai Tribunal Miscellaneous Petition No.248/93 in Madurai Tribunal Appeal No.242/93 dated 21.12.1993 relating to the assessment year 1990-91.
2. The respondent/assessee is a dealer in oil seeds, oil and oil cakes. The regular assessment in respect of the assessment year 1990-91 was completed by the assessing officer on 12.12.1991. Prior to the completion of the assessment as above referred to, it appears that there was inspection in the place of business of the assessee on 6.7.1990 by the Enforcement Officers and they have formulated a D3 proposal and sent to the assessing officer. On the basis of the report of the Enforcement Wing Officers, the assessing officer sought to revise the assessment already made and after hearing objections filed by the assessee, revised assessment was made on 30.4.1992 on the basis that there was certain deficiency of physical stock available during the date of inspection to that of the stock reported in the books of accounts. The stock deficiency has been quantified in a sum of Rs.2,37,205/- taxable at different rate of tax. In addition to that, an equal addition in a sum of Rs.2,37,205/- has been made for probable omission. Penalty was also levied at 150 times in a sum of Rs.28,183/-. The assessee on appeal got the relief of deletion of penalty as well as the equal addition. In respect of the tax component confirmed on appeal, the assessee filed an appeal before the Tribunal. The Department also filed enhancement petition for restoration of the order of the assessing officer. The Tribunal dismissed the appeal of the asessee as well as the enhancement petition of the revenue. The revenue filed the present revision in respect of the portion of order of deletion of penalty.
3. We heard the argument of the learned counsel on either side and perused the materials on record.
4. For deletion of the penalty, the first appellate authority was of the opinion that the stock difference itself was estimation and the explanation offered by the assessee for the difference in stock having been rejected tax to that effect has been imposed. There was no incriminating material to suggest that there were other violations. There was also no finding recorded by the assessing officer that the assessee has conducted its business in a blameworthy nature, which requires invocation of the penal provision. The Tribunal also confirmed the deletion of penalty on the same as stated by the Appellate Assistant Commissioner.
5. On a cumulative reading of all the orders, we are of the view that the appellate authority as well as the Tribunal have correctly approached the levy of penalty in deleting the penalty as the imposition of penalty under Section 16(2) of the T.N.G.S.T.Act requires mens rea or at the best blameworthy conduct on the part of the assessee. Even then certain discretion has been given to the authorities under the Act for imposition of penalty. In the present case, no finding has been recorded by the authorities below that there involves mens rea in the conduct of the assessee which caused the certain income from escapement of assessment. The discretion vested with the authorities has been rightly exercised by them. In the given set of facts i.e., except the stock variation, no other material is unearthed during the inspection and there is also no imputation against the assessee that the assessee wilfully caused the escapement of levy of tax in deleting the penalty. The penalty can be imposed only if the assessing officer is K.RAVIRAJA PANDIAN,J AND M.M.SUNDRESH,J.
usk satisfied on the basis of material records that because of the wilful non-disclosure of taxable turnover there is escapement of tax levyable and recorded such finding. In the absence of any wilful non-disclosure of taxable turnover on the part of the assessee we find that the deletion of the penalty is in consonance with the requirement of the provision Section 16(2) of the T.N.G.S.T.Act. Therefore the appeal is dismissed.
(K.R.P.,J.) (M.M.S.,J.)
18.12.2009
Index: Yes
Internet: Yes
usk
Copy to:
1.TheTamil Nadu Sales Tax Appellate Tribunal
Addl.Bench,Chennai.
2. The Appellate Assistant Commissioner (CT)
Madurai.
3.The Deputy Commissioner (CT)
Madurai Division, Madurai-20.
4.Commercial Tax Officer-II,Theni.
T.C.(R).No.2317 of 2008